Gujarat High Court
Batliboi vs Dakshin on 16 March, 2011
Author: K.M.Thaker
Bench: K.M.Thaker
Gujarat High Court Case Information System
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SCA/16461/2010 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 16461 of 2010
=========================================================
BATLIBOI
LTD THROUGH DEPUTY GENERAL MANAGER - Petitioner(s)
Versus
DAKSHIN
GUJARAT VIJ CO THROUGH EXECUTIVE ENGINEER - Respondent(s)
=========================================================
Appearance
:
MS
SONAL D VYAS for
Petitioner(s) : 1,
NOTICE SERVED BY DS for Respondent(s) : 1,
MS
LILU K BHAYA for Respondent(s) :
1,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE K.M.THAKER
Date
: 16/03/2011
ORAL
ORDER
Even in the second round learned advocate for the petitioner is not present. Neither in the first call nor in second call any request for adjournment or even passover is made. Hence, dismissed for non-prosecution.
(K.M.THAKER, J.) Amit Top